LAWS(MPH)-2020-5-143

KARAN Vs. STATE OF M.P

Decided On May 13, 2020
KARAN Appellant
V/S
STATE OF M.P Respondents

JUDGEMENT

(1.) Shri J.S Kushwah, learned counsel for the applicant.

(2.) Shri Aditya Singh, learned Public Prosecutor, for respondent/State.

(3.) Matter is heard through Video Conferencing.